Section 338(2) in Bharatiya Nagarik Suraksha Sanhita, 2023
(2)If in any such case any private person instructs his advocate to prosecute any person in any Court, the Public Prosecutor or Assistant Public Prosecutor in charge of the case shall conduct the prosecution, and the advocate so instructed shall act therein under the directions of the Public Prosecutor or Assistant Public Prosecutor, and may, with the permission of the Court, submit written arguments after the evidence is closed in the case.[Similar to Section 301 from Old CrPC-Also Refer]
